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[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(5)(d) in The Evidence Act, 1977 (1920 A.D)

(d)Neither an oral account of a copy compared with the original, nor an account of a photograph or machine-copy of the original, is secondary evidence of the original.